Calcutta High Court (Appellete Side)
Society & Ors vs Union Of India & Ors on 13 January, 2026
1 to 19 ss/jks 13.01.2026 WPA 24110 of 2016 With CAN 3 of 2021 With CAN 4 of 2022 With CAN 5 of 2023 With (WP 498 of 2018 Original Side Matter) The Investors & Marketing Members' Welfare Society & Ors.
Vs. Union of India & Ors.
With WPA 6184 of 2023 With CAN 1 of 2023 Sanjay Basu Vs. Union of India & Anr.
With CRA 250 of 2020 With CRAN 3 of 2025 Monoranjan Roy Vs. State of West Bengal With CRA 254 of 2020 Arup Thakur Vs. State of West Bengal With CRA 277 of 2020 Dipankar Basu Vs. State of West Bengal With CRA 278 of 2020 With CRAN 1 of 2021 With CRAN 2 of 2021 Rajkumar Roy Vs. State of West Bengal 2 With CRA 281 of 2020 With CRAN 3 of 2023 Hari Singh Vs. State of West Bengal With CRA 282 of 2020 With CRAN 1 of 2021 Radhu Jaya Shetty Vs. State of West Bengal With CRA 284 of 2020 With CRAN 1 of 2021 With CRAN 2 of 2025 Mousumi Roy Vs. State of West Bengal With CRA 42 of 2021 Tata Motors Finance Ltd.
Vs. State of West Bengal & Anr.
With WPA 1215 of 2020 Chittaranjan Roy Vs. Directorate of Economic Offences Home & Hill Affairs Department & Ors.
With WPA 18549 of 2017 With CAN 1 of 2023 Kashinath Kundu & Anr.
Vs. Union of India & Ors.
With WPA 563 of 2021 Monoranjan Roy Vs. Directorate of Economic Offences Home & Hill Affairs Department & Ors.
3With CRA 240 of 2020 With CRAN 2 of 2021 Binay Singh Vs. State of West Bengal With WPA 20328 of 2019 Kamalesh Yadav & Ors.
Vs. Union of India & Ors.
With WPA 3899 of 2019 Satyadev Jaiswal & Ors.
Vs. Union of India & Ors.
With WPA 4277 of 2025 Monoranjan Roy Vs. The State of West Bengal & Ors.
With WPA 18551 of 2017 Gopal Chandra Khamari & Anr.
Vs. Union of India & Ors.
With WPA 18555 of 2017 Malay Kumar Giri & Anr.
Vs. Union of India & Ors.
Mr. Saptangshu Basu, Sr. Adv. Mr. Sagar Bandhopadhyay Mr. Anand Keshari Mr. Amit Kumar Nag Mr. Piyush Agarwal Mr. Soumen Mohanty Ms. Ranjabati Ray Mr. Debojyoti Das Mr. Vipul Vedant Mr. Gourav Bose ... ... for the petitioner in item No.2 Mr. Diptomoy Talukder Mr. Triptimoy Talukder Mr. Abir Bhattacharya Mr. Abhijit Tarafdar ... ... for the petitioner in WPO 498 of 2018 4 Mr. Ramij Munsi ... ... for the petitioner in item Nos.15 & 16 Mr. Subhasis Chakraborty Ms. Sushmita Kumari Singh ... ... for the petitioner in item Nos.12, 18 & 19 Mr. Dhiraj Trivedi, ld. DSGI Ms. Debjani Ray ... ... for the ED in item No.2 Mr. Arun Kumar Maiti (Mohanty) Ms. Mary Dutta ... ... for the UOI in item No.2 Mr. Tulshi Das Ray Mr. Tarak Karan ... ... for the State in item Nos.1, 11 & 13 Mr. Vimal Kumar Shahi, APG Ms. Susmita Chatterjee ... ... for the State in item No.17 Ms. Sabita Roy ... ... for the Union of India in item No.1 Mr. Prasanta Kumar Dutt Mr. S.K. Dutt Mr. S. Banerjee ... ... for the SEBI in item No.1 Mr. Neguive Ahmed ... ... for the One Man Committee In Re : WPA 24110 of 2026 Learned counsel appearing for the State files report.
Let the report be kept with the record.
Heard learned counsels for the parties.
Directorate of Economic Offences, who is looking after the Pincon Group of Companies, is requested to file a detailed report regarding the assets in question of the Pincon Group of Companies. It is, however, made clear that the assets of each company have to be filed separately by the Directorate of Economic Offences in the report.
Directorate of Economic Offences is also requested to peruse the accounts of the above companies to ascertain the number of depositors and the amounts 5 which have been deposited by this group of companies along with the above report.
Let this matter again appear in the list on 29 th January, 2026 along with other matters of Pincon Group of Companies.
In Re : WPA 6184 of 2023 Heard learned counsel for the parties.
Mr. Trivedi, learned Deputy Solicitor General of India, files affidavit-in-opposition in WPA 6184 of 2023.
Let the affidavit-in-opposition be kept with the record.
Learned counsel appearing for the petitioner is requested to file affidavit-in-reply within four weeks from date.
Mr. Trivedi, learned Deputy Solicitor General of India prays for an extension of time to file affidavit-in- opposition in connection with CAN 1 of 2023.
Leave is granted.
Let affidavit-in-opposition be filed within two weeks from date, reply, if any, be filed within two weeks thereafter.
Let this matter appear in the list along with other Pincon matters on 19th February, 2026.
Liberty to mention.
(Uday Kumar, J.) (Rajarshi Bharadwaj, J.)